M. LAXMAIAH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ appeal is arising out of the order dtd. 28/3/2022 passed by the learned Single Judge in W.P.No.18054 of 2011.

(2.) This Court has carefully gone through the aforesaid statutory provision of law. It deals with forfeiture of service on resignation and the various contingencies relating to withdrawal of resignation, but nowhere it provides that a resignation tendered and accepted by the competent authority can be withdrawn within a period of 90 days. Therefore the argument of the learned counsel for the appellant is misplaced.

(3.) Undisputedly, the appellant/writ petitioner was a Member of CRPF governed under the provisions of the Central Reserve Police Force Act, 1949 (for short "the CRPF Act ") read with the Central Reserve Police Force Rules, 1955 (for short "the CRPF Rules ").